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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(5)(iii) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(iii)There shall be adequate lighting, ventilation, heating and cooling arrangements, safe drinking water and clean toilets, in terms of gender, age appropriateness and accessibility to persons with disability.